Smt Kadiramma vs Sri Narasimhappa
2024 Latest Caselaw 14553 Kant

Karnataka High Court

Smt Kadiramma vs Sri Narasimhappa on 25 June, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                -1-
                                                              NC: 2024:KHC:23410
                                                          RSA No. 706 of 2015




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF JUNE, 2024

                                              BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                    REGULAR SECOND APPEAL NO. 706 OF 2015 (DEC/INJ)
                   BETWEEN:

                   1.   SMT KADIRAMMA
                        W/O LATE KADIRAPPA
                        AGED 58 YEARS,

                   2.   SRI. NARASIMHAPPA
                        S/O LATE KADRIPPA
                        AGED 38 YEARS,

                   3.   SRI. NARAYANASWAMY
                        S/O LATE KADIRAPPA
                        AGED 33 YEARS

                        ALL ARE R/O CHOKKAREDEDYHALLY VILLAG,E
                        CHINTAMANI TALUK,
                        KOLAR DISTRICT.

                                                                    ...APPELLANTS
                   (BY SRI. SAKETH BISANI.,ADVOCATE-ABSENT)
Digitally signed
by
NARAYANAPPA        AND:
LAKSHMAMMA
Location: HIGH
COURT OF           1.   SRI NARASIMHAPPA
KARNATAKA               S/O NARAYANAPPA
                        AGED 34 YEARS,

                   2.   SRI. KARDRIAPPA
                        S/O LATE SEETHAPPA
                        AGED 58 YEARS,

                   3.   SRI. CHIKA GANGAPPA
                        S/O LATE SEETHAPPA
                        AGED 53 YEARS,

                        ALL ARE R/O CHOKKAREDDYHALLY VILLAGE,
                             -2-
                                        NC: 2024:KHC:23410
                                       RSA No. 706 of 2015




     CHINTAMANI TALUK,
     KOLAR DISTRICT.

                                               ...RESPONDENTS
(BY SRI. L LANKESH &
    SRI. K.N. NARAYANASWAMY
    SRI. SANTOSH KOTARI .,ADVOCATE FOR C/R1)

     THIS RSA FILED U/S. 100 OF CPC., PRAYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 16.02.2015 PASSED IN RA NO.
12/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFC,
CHINTHAMANI, DISMISSING THE APPEAL AND PARTLY CONFIRMING
THE JUDGMENT AND DECREE DATED 11.01.2012 PASSED IN OS NO.
329/2007 ON THE FILE OF THE PRL. CIVIL JUDGE, JMFC,
CHINTHAMANI.TRIAL COURT DISMISSED THE SUIT. APPELLATE
COURT DISMISSED THE APPEAL. THE SUIT FOR DECLARATION AND
PERMANENT INJUNCTION.


     THIS RSA, COMING ON FOR ADMISSION, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

None appears for the appellants though called twice

in the morning session and once in the afternoon session.

It appears that the appellants are not interested in

prosecuting the matter. The appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

PRS